SH. LALTHAWMMAWIA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Victor L. Ralte, learned Amicus Curiae for the appellant. Also heard Mr. A.K Rokhum, learned Public Prosecutor, Mizoram for the State.

(2.) This is an appeal from jail preferred by Sh. Lalthawmmawia, a convict in Crl. Tr. No. 625/2008 of the Court of learned Addl. Sessions Judge - I, Aizawl, Mizoram, who has been undergoing the sentence of Life Imprisonment under Section 302 IPC.

(3.) The prosecution case in brief is that on 08.05.2008, one Sh. H. Rodingluaia s/o Chawnghlira, resident of Baktawng lodged an FIR before the Officer-in-Charge, Kulikawn Police Station alleging that on the night of 07.05.2008 at about 10:15 pm, his sister Remlalthangi was killed by piercing/stabbing by her ex-husband Lalthawmmawia at Aibawk PHC.